Delhi High Court - Orders
Aktiebolaget Volvo & Ors vs Jonas Woodhead And Sons India Limited on 28 October, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 350/2021 and I.A. 9560/2021
AKTIEBOLAGET VOLVO & ORS. ..... Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola and
Mr. Karan Kamra. (M:8373944051)
versus
JONAS WOODHEAD AND SONS INDIA LIMITED ..... Defendant
Through: Mr. Jayant Kumar, Advocate.
(M:9654425878)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 28.10.2022
1. This hearing has been done through hybrid conferencing.
2. The Court has perused the answers to the interrogatories given by the Defendant - Jonas Woodhead & Sons (India) Limited from the affidavit of Mr. Abhishek Modi - MD of the Defendant Company. Having seen the answers given in response to the interrogatories, the following directions are issued:
i. The Defendant shall file on record the balance sheets of the Defendant Company along with the profit and loss statement for the last 10 years duly certified by a Chartered Accountant. ii. Mr. Abhishek Modi, the deponent of the affidavit in response to the interrogatories shall remain present in Court for recording of his statement on the next date of hearing.
3. Ld. Counsel for the Plaintiffs has placed on record the judgements relied upon by them. Ld. Counsel for the Defendant submits that he relies Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:03.11.2022 10:19:10 upon two of the judgments filed by the Plaintiff and he does not wish to file any other judgments.
4. List for hearing on 13th January 2023, on the question of law which has been captured in this matter in the previous orders.
5. This is a part heard matter.
PRATHIBA M. SINGH, J.
OCTOBER 28, 2022 dj/kt Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:03.11.2022 10:19:10